Section 35 in Sikkim Urban and Regional Planning and Development Act, 1998
35. Power of Government in case of default of development authority to prepare the Plan.
(1)Where by virtue of he provisions of this Act, a plan is to be prepared:(a)If within the period prescribed, no plan has been prepared, or(b)If at any time the Government is satisfied that the Authority is not taking steps necessary to prepare such a plan within that period, the Government may direct the Chief Town Planner to prepare the plan and recover the cost thereof from the Authority concerned out of its funds.(2)After the preparation of the Plan, the Chief Town Planner shall submit the Plan to the Board and the Board shall follow the procedure and exercise the powers of the Authority under section 37 and 38.
